(1)For the purpose of enabling the State Government to determine whether—(a)any medicinal or toilet preparation containing alcohol, or(b)any antiseptic preparation or solution containing alcohol, or(c)any flavouring extract, essence or syrup containing alcohol,is an article fit for use as intoxicating liquor, the State Government shall constitute a Board of Experts.(2)The Board of Experts constituted under sub-section (1) shall consist of such members, not less than five in number , with such qualifications as may be prescribed. The members so appointed shall hold office during the pleasure of the State Government.(3)Three members shall form a quorum for the disposal of the business of the Board.(4)Any vacancy of the member of the Board shall be filled in as early as practicable.Provided that, during any such vacancy the continuing members may act, as if no vacancy had occurred.(5)The procedure regarding the work of the Board shall be such as may be prescribed.(6)It shall be the duty of the Board to advise the State Government on the question whether any article mentioned in sub-section (1) is fit for use as intoxicating liquor, and also on any matters incidental to the question, referred to it by the State Government. On obtaining such advice, the State Government shall determine whether any such article is fit for use as intoxicating liquor, and upon determination of the State Government that it is so fit, such article shall, until the contrary is proved, be presumed to be fit for use as intoxicating liquor.(7)Until the State Government has determined as aforesaid any article mentioned in sub-section (1) to be fit for use as intoxicating liquor, every such article shall be deemed to be unfit for such use.
